Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(1) in The Punjab Electricity (Emergency Powers) Act, 1941

(1)No civil court shall have jurisdiction to settle, decide or deal with any matter which is by or under this Act, required to be settled, decided or dealt with by the [State] Government.